Section 6K(1) in U.P. Industrial Disputes Act, 1947
(1)Whenever a workman (other than a substitute or a casual workman) whose name is borne on the muster-rolls of an industrial establishment and who has completed not less than one year of continuous service under an employer is laid-off, he shall be paid by the employer for all days during which he is so laid-off except for such weekly holidays as may intervene, compensation which shall be equal to fifty per cent of the total of the basic wages and dearness allowance that would have been payable to him had he not been so laid-off.Provided that the compensation payable to a workman during any period of twelve months shall not be for more than forty-five days.
